Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(6) in Orissa Universities Act, 1989 (6)No person who has attained the age of sixty-five years shall be eligible to be appointed as Vice-Chancellor and no person shall continue to hold the office of the Vice-Chancellor after attaining the age as aforesaid.
